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[Cites 0, Cited by 0] [Section 247(3)] [Section 247] [Entire Act]

State of Karnataka - Subsection

Section 247(3)(a) in Karnataka Panchayat Raj Act, 1993

(a)make adequate and suitable provision for such services as may be required for the fulfillment of the several duties imposed on the Taluk Panchayat by this Act or any other law;